Section 29 in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
29. Penalties.
- Any person who,-(a)having in his possession, custody or control, any property forming part of the mills, wrongfully withholds such property from the Government or the Company; or(b)wrongfully obtains possession, or retains any property forming part of the mills; or(c)wilfully withholds or fails to furnish to the Government or the Company or to any person or body of persons specified by the Government or the Company, as the case may be, any document or inventory relating to the mills which may be in his possession, custody or control; or(d)fails to deliver to the Government or the Company or any person or the body of persons specified by the Government or the Company, as the case may be, any document or inventory relating to the lessee, lessor or the present management, which may be in his possession, custody or control relating to the mills; or(e)wrongfully removes or destroys any property forming part of the mills; or(f)prefers any claim under this Act which he knows or has reasonable cause to believe to be false or grossly inaccurate,shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to ten thousand rupees or with both.
